High Courts27 Jul 1971Dismissed
Thomas Vaidyan and others Vs State of Kerala and others
High Court Of Kerala · (1971) KLJ 641
Kerala Abkari Act, 1077 — Section 12A, 29, 56A, 68A
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,466 of 2,714
High Courts27 Jul 1971Dismissed
A. Raghavan and Another Vs D.E.O. Attingal and Another
High Court Of Kerala · AIR 1972 Ker 108 : (1972) 1 LLJ 352
Kerala Education Rules, 1959 — Rule 6
High Courts26 Jul 1971
Govindan Nair Vs State
High Court Of Kerala · (1972) CriLJ 122
Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 17, 21Penal Code, 1860 (IPC) — Section 494
High Courts21 Jul 1971Dismissed
C. Aboobacker Vs Sub-Inspector of Police, Irikoor
High Court Of Kerala · (1971) KLJ 597
Constitution of India, 1950 — Article 226
High Courts21 Jul 1971
Kunjunarayanan Sivaraman Vs The State of Kerala
High Court Of Kerala · (1971) KLJ 684
Penal Code, 1860 (IPC) — Section 302, 84
High Courts20 Jul 1971Dismissed
Makku Rawther''s Children: Assan Ravther and Others Vs Manahapara Charayil
High Court Of Kerala · AIR 1972 Ker 27
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 14, 15, 15(1), 25, 44Muslim Personal Law (Shariat) Application Act, 1937 — Section 2
High Courts19 Jul 1971Allowed
K.K. Subramoniam Vs M.P. Sreenivasan and Another
High Court Of Kerala · AIR 1972 Ker 58
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Kerala Cinemas (Regulation) Act, 1958 — Section 5Specific Relief Act, 1963 — Section 38
High Courts19 Jul 1971Dismissed
Souri Varghese Vs P.C. Assankutty
High Court Of Kerala · AIR 1972 Ker 57 : (1971) KLJ 695
Kerala Agriculturists Debt Relief Act, 1970 — Section 2(4)
High Courts19 Jul 1971Allowed
Choyi Vs Kunhiraman and another
High Court Of Kerala · (1971) KLJ 509
Kerala Land Reforms Act, 1963 — Section 3(1), 7B, 7B(1)
High Courts14 Jul 1971Dismissed
K. Mohammadkutty Vs The Gwalior Rayons Silk Mfg. (Wvg.) Co. Ltd.
High Court Of Kerala · AIR 1972 Ker 272 : (1972) KLJ 299
Arbitration Act, 1940 — Section 30
High Courts14 Jul 1971
Glen Leven Estates Ltd. Vs Income Tax Officer and Another
High Court Of Kerala · (1973) 88 ITR 39
Income Tax Act, 1961 — Section 147
High Courts13 Jul 1971Allowed
Sree Rama Trading Company Vs State of Kerala
High Court Of Kerala · (1971) 28 STC 469
Kerala General Sales Tax Act, 1963 — Section 5(1)(ii)
High Courts13 Jul 1971Dismissed
Varughese Varughese Vs Mathew Joseph and Others
High Court Of Kerala · AIR 1972 Ker 61
Court Fees Act, 1870 — Section 7(ivA)Kerala Court Fees and Suits Valuation Act, 1959 — Section 36
High Courts13 Jul 1971Allowed
K.T. Shaduli Vs State of Kerala
High Court Of Kerala · (1972) 29 STC 44
Income Tax Act, 1922 — Section 23(3)Kerala General Sales Tax Act, 1963 — Section 17(3)
High Courts09 Jul 1971Allowed
Khadiru Meera Rawther Vs Mytheenkunju Meerankunju
High Court Of Kerala · AIR 1972 Ker 63
Transfer of Property Act, 1882 — Section 116
High Courts08 Jul 1971
Executive Officer, Karukutty Panchayat Vs Devassy Joseph
High Court Of Kerala · (1972) CriLJ 801
COMPANIES ACT, 1956 — Section 159, 162, 223Criminal Procedure Code, 1898 (CrPC) — Section 247, 248, 249, 273, 403
High Courts06 Jul 1971Allowed
Aysha Beevi Mariya Ummal Kunju and Others Vs Abdul Karim Rahuma Beevi and Others
High Court Of Kerala · AIR 1972 Ker 64
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 4Succession Act, 1925 — Section 214
High Courts06 Jul 1971
P.J. Alexander Vs State of Kerala and Another
High Court Of Kerala · (1971) 2 LLJ 261
All India Services Act, 1951 — Section 3Constitution of India, 1950 — Article 246Public Servants (Inquiries) Act, 1850 — Section 8, 9
High Courts01 Jul 1971Dismissed
M.G. Kumara Pillai Vs Kunjulekshmi Amma Bhavani Amma and Others
High Court Of Kerala · AIR 1972 Ker 66
Hindu Succession Act, 1956 — Section 11, 9